Section 7(3) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
(3)Appointment shall not be given to such dependent if any of the other dependents of the Armed Forces/Para Military personnel is already employed on regular basis under the Central/any State Government or Statutory Board/Organization/Corporation owned or controlled wholly or partially by the Central / any State Government at the time of death of the Aimed Forces/Para Military personnel:Provided that this condition shall not apply where the widow seeks employment for herself.
